ITO, WARD-13(1), KOLKATA vs. M/S WESTWIND TRADING PVT. LTD., KOLKATA

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ITA 596/KOL/2020Status: DisposedITAT Kolkata29 March 2023AY 2011-124 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal was covered by CBDT Circular No. 17/2019, as the tax effect was below the threshold limit and the issue was not covered under any exception clause. Therefore, the appeal was dismissed.

What were the facts?

The revenue filed an appeal against the deletion of an addition made under Section 68 for unexplained cash credit. The appeal was filed with a delay, which the tribunal condoned due to the COVID-19 pandemic exclusion period.

What were the issues?

Whether the revenue's appeal, with a tax effect below the threshold, should be dismissed based on CBDT circulars, even if the Assessing Officer initially believed it might fall under an exception.

Which sections of the Income-tax Act were involved?

Section 68,Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH KOLKATA

Before: SHRI SAJNAY GARG & SHRI GIRISH AGRAWAL

For Appellant: Shri A. K. Tibrewal, FCA
For Respondent: Shri Vijay Kumar, Addl. CIT
Pronounced: 29.03.2023

Present for: Appellant by : Shri A. K. Tibrewal, FCA Respondent by : Shri Vijay Kumar, Addl. CIT Date of Hearing : 09. 02.2023 Date of Pronouncement : 29.03.2023 O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

1.

This appeal filed by the revenue is against the order of Ld. CITA)- 5, Kolkata vide Appeal No. 730/CIT(A)-5/Wd-13(4)/2018-19 dated 18.09.2020 passed against the order of ITO, Ward-13(4), Kolkata u/s. 147/143(3) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated 29.12.2018.

2.

The solitary ground taken by the revenue is in respect of deletion of addition made u/s. 68 of the Act on account of unexplained cash credit for Rs.46,50,000/-.

3.

Registry has noted that appeal is barred by limitation by 637 days. However, from perusal of the records, we find that the Westwind Trading Pvt. Ltd., AY: 2011-12 impugned order of Ld. CIT(A) is dated 18.09.2020. The present appeal before the Tribunal was filed on 20.05.2020. Considering these two dates there is a delay of eight days in filing the appeal and not 637 days as pointed out by registry. We find that in the appeal Memo in Form 36 the date of order and communication of the same has been mentioned in respect of the assessment order and, therefore, registry has calculated the delay of 637 days. We find that the delay of eight days in the present appeal falls during the period of Pandemic of Covid 19 which has been excluded by the Hon’ble Supreme Court in the case of suo moto Writ Petition (C) No. 3 of 2020 dated 10.01.2022 by which the period from 15.03.2020 to 28.02.2022 has been directed to be excluded for the purpose of limitation. Vide this order a further period of 90 days has been granted for providing the limitation from 01.03.2022. Accordingly, we condone the delay and proceed to admit the appeal for hearing.

4.

The present appeal of the revenue is covered by the Circular of CBDT No. 17/2019 dated 08.08.2019 and CBDT OM No. 279/Misc/M-93/2018-ITJ(Pt.) dated 16.09.2019, according to which where the tax effect is below the threshold limit of Rs. 50 lakh the appeals by the revenue shall be withdrawn. In the present case before us the tax effect as stated in Form 36 is of Rs.16,30,000/- and, therefore is covered by the said CBDT Circular No. 17/2019 dated 08.08.2019. However, Ld. Sr. DR had raised an objection stating that issues relating to the ground of appeal taken in the present case falls under the exception clause contained in the said CBDT circular and, therefore, has to be heard on merit. To this effect, a report was called from the Ld. AO to make a submission as to how the present appeal is covered under the exception clause contained in the CBDT circular.

Westwind Trading Pvt. Ltd., AY: 2011-12 4.1. Ld. Sr. DR placed a copy of the said report dated 14.11.2022 which is extracted below:

Westwind Trading Pvt. Ltd., AY: 2011-12 5. From the perusal of the above report, Ld. AO has explicitly stated that “the issue involved in this case is unaccounted fund receipt treated as unexplained cash credit and disallowance u/s. 14A read with Rule 8D of the Income Tax Rules, 1961 which seems to be not covered under the exception clause of the abovementioned circular and OM issued by CBDT. The undersigned is also not in knowledge of any other circular/notification/OM issued by the CBDT in which the said issue of share application money/excessive share premium receipt is covered.”

6.

Considering the above report from the Ld. AO who has explicitly stated that the issue is not covered under the exception clause of the CBDT circular and OM, the present appeal is covered by the CBDT circular and is accordingly dismissed.

7.

In the result, appeal of the revenue is dismissed.

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